High Courts16 Jun 2003Dismissed
Ashutosh Pandeya Vs Rajendra Sinha Presiding Officer and Another
Jharkhand High Court · (2003) 3 JCR 106
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jharkhand High Court judgments
29,565 judgments · page 1,361 of 1,479
High Courts16 Jun 2003Allowed
Abrest Engineering Company Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 110 : (2004) 138 STC 319
Bihar Finance Act, 1981 — Section 43Bihar Sales Tax Rules, 1983 — Rule 26A
High Courts16 Jun 2003
Paika Horo and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 117
Constitution of India, 1950 — Article 226Multi-State Cooperative Societies Act, 2002 — Section 103Reorganisation Act, 2000 — Section 65, 66
High Courts16 Jun 2003Dismissed
Builders Association of India Vs Jharkhand State Agriculture Marketing Board and Others
Jharkhand High Court · (2003) 3 JCR 183
Bihar (Now Jharkhand) Agricultural Proceduce Market Act, 1960 — Section 31, 33B, 33C, 33J, 33KConstitution of India, 1950 — Article 19(1), 226, 301
High Courts16 Jun 2003Allowed
Adarsh Sahkari Grih Nirman Samiti Ltd. and Others Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 BLJR 1567 : (2003) 3 JCR 193
Bihar Public Land Encroachment Act, 1956 — Section 3
High Courts16 Jun 2003Dismissed
Smt. Madhubala Prasad Vs State of Bihar and Others
Jharkhand High Court · (2003) 2 BLJR 1345 : (2003) 3 JCR 208
High Courts16 Jun 2003Allowed
Employers in relation to the Management of Chasnalla Colliery of Indian Iron and Steel Company Ltd. and Another Vs Presiding Officer, Central Govt. Tribunal No. 2 and Another
Jharkhand High Court · (2003) 3 JCR 634
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(B)
High Courts16 Jun 2003Dismissed
Hindustan Copper Limited Vs Mrs. Vijay Bhargava and Others
Jharkhand High Court · (2004) 2 JCR 138
Constitution of India, 1950 — Article 226
High Courts16 Jun 2003Allowed
Harpreet Dhaul Vs Pritam Singh and Others
Jharkhand High Court · (2005) ACJ 2145
High Courts16 Jun 2003
Pinki Kumari Vs State of Jharkhand and Another
Jharkhand High Court · (2003) CriLJ 4019 : (2003) AIR Jhar HCR 1126 : (2003) 3 JCR 220 : (2006) 3 JLJR 166
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 376, 417, 493
High Courts13 Jun 2003Dismissed
Brian Sidney Mendies and Another Vs Secretary Bishop West Scott School and Others
Jharkhand High Court · (2005) ACJ 1070 : (2004) 2 ACC 466 : (2004) 1 JCR 245
Workmens Compensation Act, 1923 — Section 2, 3, 30
High Courts13 Jun 2003Dismissed
Batori Mandal and Others Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 3 JCR 218
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325
High Courts13 Jun 2003Dismissed
Janardan Prasad Vs State of Jharkhand and Another
Jharkhand High Court · (2003) 3 JCR 214
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts13 Jun 2003Allowed
Smt. Aren Minz Vs State of Jharkhand and Others
Jharkhand High Court · (2003) 3 JCR 226
High Courts13 Jun 2003Allowed
Govind Mahto and Others Vs State of Jharkhand
Jharkhand High Court · (2003) 3 JCR 176
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts13 Jun 2003Allowed
Bhim Mahto and Others Vs State of Bihar
Jharkhand High Court · (2004) 1 DMC 779 : (2003) 3 JCR 113
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts13 Jun 2003Dismissed
Bhikha Bhai Patel Vs State of Bihar and Another
Jharkhand High Court · (2003) 3 JCR 216
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 406
High Courts13 Jun 2003Dismissed
Manoj Jha Vs State of Jharkhand and Another
Jharkhand High Court · (2003) CriLJ 3807 : (2003) AIR Jhar HCR 1025 : (2003) 3 JCR 212 : (2006) 3 JLJR 82 : (2004) 1 DMC 513
Criminal Procedure Code, 1973 (CrPC) — Section 125, 311, 482
High Courts12 Jun 2003Allowed
Steel Authority of India Ltd. Vs Hriday Nath Pandey and Others
Jharkhand High Court · (2003) 3 JCR 108
Constitution of India, 1950 — Article 226
High Courts12 Jun 2003Allowed
Dharnidhar Mahato and Bibhuti Bhushan Gope Vs State of Bihar (Now State of Jharkhand) and Others
Jharkhand High Court · (2003) 3 JCR 165
Constitution of India, 1950 — Article 226